Section 63 in Grant-in-Aid Code of the Tamil Nadu Educational Department
63.
In support of a claim for grant for the first time in respect of every pupil, a certificate testifying to his or her destitution in the form prescribed in Appendix 'X(i)', if the pupil is an orphan, and in Appendix 'X(ii)', if the pupil is a non-orphan should be produced from an officer of the Revenue Department not below the rank of Deputy Tahsildar or Commissioner, Panchayat Unions, having jurisdiction over the place where the parent or guardian of the pupil resides. In the case of pupils whose guardians reside in Chennai City, the Chief Presidency Magistrate, Chennai may also issue the destitution certificates.(G.O. Ms. No. 4, Education, dated the 4th January 1954)(G. O. Ms. No. 742, Home, dated the 2nd March 1963)
